Section 9(4)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

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Union of India - Subsection

Section 9(4)(c) in The Companies (Registration of Foreign Companies) Rules, 2014

(c)the signatures and address on the Memorandum of Association and proof of identity, where required, of foreign nationals seeking to register a company in India shall be notarized before the notary of the country of their origin and be duly apostillised in accordance with the said Hague Convention.

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Union of India - Subsection

Section 9(4)(c) in The Companies (Registration of Foreign Companies) Rules, 2014